STATE OF MAHARASHTRA Vs. RUKMINI LAXMAN KASHID

JUDGEMENT

(1.) This Appeal has been preferred by invoking Section 378 of Criminal Procedure Code, challenging the judgment and order dated 26th June, 2013, passed by Special Judge, Pune, in Special Case No.46 of 2009, whereby the respondent was acquitted of the ofence punishable under Sections 7 and 13(2) read with 13(1)(d) of Prevention of Corruption Act (" PC Act ", for short), 1988. Digitally

(2.) The case of the prosecution can be summarized as under:

(3.) Prosecution examined four witnesses. P.W.1 Nitesh Pawar (complainant), P.W.2 Dattatraya Sonawane (Panch), P.W.3 Sambhaji Shinde (Sanctioning authority) and P.W.4 Smt.Radhika Phadke (Investigating Oficer). The witnesses were cross- examined by defence. Statement of the accused was recorded under Section 313 of Cr.P.C.